UTTAR PRADESH ZAMINDARI ABOLITION AND LAND REFORMS (TWENTIETH AMENDMENT) RULES, 2013

 

PREAMBLE

In exercise of the powers under Section 128 and 344 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (U.P. Act No. 1 of 1951) read with Section 127-B of the said Act and Section 21 of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. 1 of 1904) the Governor is pleased to make the following rules with a view to amending the Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952--

Rule - 1. Short title and commencement.

(1)     These rules may be called the Uttar Pradesh Zamindari Abolition and Land Reforms (Twentieth Amendment) Rules, 2013.

(2)     They shall come into force with effect from the date of their publication in the Gazette.

Rule - 2. Amendment of Rule 114.

In the Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952, in Rule 114, in sub-rule (4) for clause (e) the following clause shall be substituted, namely-

"(e) The Panel Lawyers shall be entitled to a flat rate of fee per case, irrespective of the number of date fixed therein as given below:

(1)     For the court of Tahsildar and Consolidation Officer situate at Tahsil headquarters or within the tahsil--Rs. 115

(2)     For the court of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation and all the Civil Courts, excluding High Court--Rs. 175

(3)     For the court of the Commissioner, the Additional Commissioner, Deputy Director, Joint Director and Director of Consolidation--Rs. 260

(4)     For the Board of Revenue, U.P.--

Rs. 400

(5)     For the High Court--Rs. 1150

Provided that the Collector or the Government may in exceptional or intricate cases requiring an abnormal time and labour allow a higher fee subject to the following maximum;

(1)     For the court of Tahsildar, Consolidation Officer and Civil Court situate at Tahsil headquarters or within the tahsil--Rs. 175

(2)     For the Court of Collector, Additional Collector, Assistant Collector First Class (Excluding Tahsildar), Settlement Officer Consolidation, Deputy Director of Consolidation and all the Civil Courts at District Head Quarters excluding High Court--Rs. 260

(3)     For the court of the Commissioner, the Additional Commissioner--Rs. 400

(4)     For the Board of Revenue, U.P.--Rs. 635

(5)     For the High Court--Rs. 2300

Exceptional or intricate cases will be decided by the Collector."